Bhagwan Singh And Ors. vs State
2022 Latest Caselaw 20572 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 66
 

 
Case :- CRIMINAL APPEAL No. - 598 of 1989
 

 
Appellant :- Bhagwan Singh And Ors.
 
Respondent :- State
 
Counsel for Appellant :- S.K. Srivastava,R.J. Saxena
 
Counsel for Respondent :- A.G.A.
 

 
Hon'ble Samit Gopal,J.

List revised.

No one appears on behalf of the appellants to press this appeal.

Sri Ankit Srivastava, learned State counsel is present, who has been heard.

The present appeal has been filed by the appellants- Bhagwan Singh and Megh Singh against the judgment and order dated 09.03.1989 passed by II Additional Sessions Judge, Etah in Sessions Trial No. 403 of 1987, Police Station Baghwala, District Etah.

As per office report dated 23.11.2022 a report from C.J.M. concerned was called for regarding living status of the appellants in present appeal. In compliance of the said order, C.J.M. concerned vide letter dated 05.11.2022 informed that the appellants- Bhagwan Singh and Megh Singh have died on 05.02.2010 and 28.12.2015 respectively. In support of which a report of concerned police station and the copy of death certificate issued by Government of Uttar Pradesh as well as village pradhan and the copy of the statements of the other witnesses have also been annexed thereto.

Accordingly, the appeal stands abated.

Office is directed to communicate this order to the District and Sessions Judge concerned within two weeks from today.

Order Date :- 9.12.2022

M. ARIF

(Samit Gopal, J.)